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J&K&L HC: Reservation Cannot be Eaten Away by Meritorious Reserved Category Candidate - (15 Sep 2022)

EDUCATION

Jammu and Kashmir and Ladakh High Court has held that benefit of reservation must reach to deserving candidate in reserved category and State is under obligation that this benefit is not eaten away by candidate, who has equal or better merit than that of candidate last admitted in general category.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   RESERVATION   BENEFIT  

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